D J MANUEL Vs. SOUTH WESTERN RAILWAY

JUDGEMENT

(1.) Indian Railways is the biggest employer in India. It is expected to act as a model for other employers. But it has acted arbitrarily in the case on hand by denying a reasonable benefit to a retired employee of its own that too who is a senior citizen and who has rendered service of 33 years in the Indian Railways.

(2.) The parties in the course of this order are referred according to their position before the District Forum for the sake of convenience.

(3.) This appeal is by the complainant challenging the Order of the District Forum dismissing his complaint.